Section 24 in Haryana Council of Homoeopathic System of Medicine Staff Regulations, 1996
24. Discipline, penalties and appeals.
[Section 54]. - (1) In matters relating to discipline, penalties and appeals, members of the service shall be governed by the Haryana Civil Services (Punishment and Appeal) Rules, 1987, as amended from time to time :Provided that the nature of penalties which may be imposed, the authority empowered to impose such penalties and appellate authority shall be such as are specified in Appendix C to these regulations.(2)The authority competent to pass an order under clause (c) or clause (d) of sub-rule (1) of rule 9 of Haryana Civil Service (Punishment and Appeal) Rules, 1987 and appellate authority shall be as specified in Appendix D to these regulations.
